Supreme Court - Daily Orders
The Consortium Of Catholic School ... vs The State Of Kerala on 5 July, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
1
ITEM NO.13+15 Court 7 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6669/2021
(Arising out of impugned final judgment and order dated 04-02-2021
in WA No. 1242/2020 passed by the High Court Of Kerala At Ernaku-
lam)
THE CONSORTIUM OF
CATHOLIC SCHOOL MANAGEMENT IN KERALA & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
SLP(CIVIL) NOS.8030-8032/2021
(FOR ADMISSION and I.R. .[TO BE TAKEN UP ALONG WITH SLP(C) No.
6669/2021] )
Date : 05-07-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Romy Chacko, AOR
Mr. Ashwin Romy, Adv.
SLP(C)NOS.8030-8032/2021 Mr. V. Giri, Sr. Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Sreenath S., Adv.
For Respondent(s)
R-3 in Mr. Colin Gonsalves, Sr. Adv.
SLP [C] NO.6669/2021 Ms. Joicy, Adv.
Mr. Satya Mitra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We note with regret and anguish the endeavour to defeat the
Digitally signed by
Anita Malhotra
Date: 2021.07.06
provisions 18:01:18 IST Reason: once again of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 and Rights of Persons with Disabilities Act, 2016 which has 2 been an ongoing saga whether it be the Government or private institutions. The institutions are aided and receive money from the Government.
We heard learned counsel for the parties at length. At this stage learned counsel state that they accept the judgment and would like to withdraw, on instructions, the Special Leave Petitions, having not been able to persuade us so that they can approach the State Government limited to the aspect of difficulties in identifying the posts retrospectively from 07.02.1996.
The Special Leave Petitions are dismissed as withdrawn in terms aforesaid.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)